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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Rajasthan - Subsection

Section 6(2) in The Rajasthan Electricity Regulatory Commission (Deviation Settlement Mechanism and related matters) Regulations, 2017

(2)The under-injection / over-injection of electricity by a seller shall not exceed 12% of the scheduled injection or 75 MW, whichever is lower when grid frequency is "49.70 Hz or above and below 50.05 Hz":Provided that in case schedule of a seller, in a time block, is less than or equal to 40 MW, under-injection / over-injection in a time-block shall not exceed 4.8 MW, when grid frequency is "49.70 Hz or above and below 50.05 Hz".Provided further that no under injection of electricity by a seller shall be permissible when grid frequency is "below 49.70 Hz" and no over injection of electricity by a seller shall be permissible when grid frequency is "50.05 Hz and above.